Rajesh vs Union Of India & 5 Others
2015 Latest Caselaw 4016 ALL

Citation : 2015 Latest Caselaw 4016 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Rajesh vs Union Of India & 5 Others on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62447 of 2015
 

 
Petitioner :- Rajesh
 
Respondent :- Union Of India & 5 Others
 
Counsel for Petitioner :- Raj Kumar Singh,Devi Prasad Singh
 
Counsel for Respondent :- Manoj Kumar Sharma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

The Tribunal under the order impugned has recorded cogent reason for not accepting the plea of the petitioner that the charge of impersonation be examined with reference to the thumb impression, which has been fixed on the OMR Sheet. The Tribunal has found that in the admit card, the signatures of the petitioner are missing at three places.

The issue as to whether the candidate appearing the examination is the same person who was issued has to be decided with reference to the particulars provided in the admit card and nothing beyond it.

The writ petition is dismissed.

Order Date :- 6.11.2015

Ashish Pd.